BHARATBHAI MANSUKHLAL BUDHDEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRI.Misc.Appln.No.8279 of 2006 has been filed by the original accused for quashing of FIR being C.R.No.0320 of 2000 registered against the accused.

(2.) SPECIAL Criminal Application No.454 of 2007 has been filed by the petitioners-original accused Nos.1 and 2 to quash and set aside the order dated 22-2-2007 passed below Ex.210 in Sessions Case Nos.34 of 2001, 38 of 2002, 19 of 2004 and 78 of 2004 by the learned Presiding Officer and Addl. Sessions Judge, Fast Track Court No.7, Gondal, Camp at Jetpur, whereby the application for separating the charges against the present petitioners from other accused was rejected.

(3.) HEARD learned Senior Advocate, Mr.Y.S.Lakhani for the petitioners and learned APP, Mr.L.R.Pujari for the State.